BALDEV SINGH Vs. STATE OF H P

JUDGEMENT

(1.) Heard and gone through the record.

(2.) The present appeal is directed against the order of the District Judge, whereby a suit filed by some of the appellants and the predecessor of the other appellants, for declaration and injunction has been held to have abated in whole on account of non- bringing on record all the legal heirs of the deceased plaintiffs within time.

(3.) Relevant facts are that a suit was filed by some of the appellants and some other persons, seeking a decree of declaration that they were joint owners in possession of certain property described in the plaint and also seeking relief of injunction restraining the respondent-defendant/State of Himachal Pradesh, from interfering in the suit land. Relief of rendition of accounts in respect of the trees allegedly felled by the respondents- defendants from the suit land illegally and unauthorisedly was also sought. Respondents-defendants contested the suit and denied the title of the plaintiffs in respect of a part of the suit property.